ASHOK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD learned counsel for the accused petitioner and the learned public prosecutor and perused the record available with the learned counsel. The contention of the learned counsel for the accused petitioner is that it is a case of single injury allegedly not caused by any weapon but by bottle of country liquor. Taking into consideration the facts and circumstances of the case and without expressing any opinion or on the merits of the case. I am inclined to release the accused petitioner on bail in the interest of justice. I therefore, allow the bail application and direct the accused petitioner to be released on bail on his furnishing a personal bond in the sum of Rs. 10,000/-with to securities in the sum of Rs. 5000/- each to the satisfaction of the trial court with stipulation to appear in that Court or any other Court on all dates of hearing or whenever called upon to do so. .